Section 419(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government may, from time to time, by notification in the Official Gazette, prescribed what fee, if any, shall be paid,-(a)on any application, appeal or reference made under this Act to the Judge, and(b)previous to the issue, in any inquiry or proceeding of the Judge under this Act, of any summons or other process:Provided that the fees, if any, prescribed under clause (a) shall not, in cases in which the value of the claim or subject-matter is capable of being estimated in money, exceed the fees for the time being levied, under the provisions of [the relevant Small Cause Courts Act] [These words were substituted for the words and figures 'the Provincial Small Cause Courts Act, 1887' by Gujarat 8 of 1968, Section 8(4) (w.e.f. 30-03-1968).], in cases in which the value of the claim or subject-matter is of like amount.
